LOGESWARI ALIAS THARANI Vs. T PALANI

JUDGEMENT

(1.) THIS transfer civil miscellaneous petition has been filed praying that this Court may be pleased to withdraw H.M.O.P.No.44 of 2008, pending on the file of the Subordinate Court, Cheyyar and to transfer the same to the file of the Subordinate Court, Arakkonam.

(2.) IT has been stated that the marriage between the petitioner and the respondent was solemnised, on 10.2.2000, as per the Hindu rites and customs. Two female children were born out of the wedlock. Both the children are being maintained by the petitioner. After the marriage, k the petitioner and the respondent started living together. The respondent was employed in the Border Security Force, in the State of West Bengal. He was sending Rs.1,000/- to the petitioner, as maintenance. Thereafter, due to the ill treatment meted out to the petitioner, she has moved out of the matrimonial home, along with her minor children.

(3.) THE learned counsel appearing on behalf of the respondent had submitted that there is no objection from the respondent for the transfer of H.M.O.P.No.44 of 2008, pending on the file of the Subordinate Court, Cheyyar, to the file of the Subordinate Court, Arakkonam, as prayed for by the petitioner.